BASHISHTHA RAI Vs. UOI

JUDGEMENT

(1.) Rule DB. With the consent of parties, the writ petition is taken up for final hearing.

(2.) The present writ petition by the petitioner arises from the dismissal on 15th April, 2005 by the CAT Delhi of the O.A.No.2270/2004 filed by him which O.A. challenged the order dated 16th January, 2003 passed by the Central Water Commission (CWC)/respondent No.1, rejecting the petitioner's prayer for a third deputation to the Bihar State Hydro Electric Power Corporation (B.S.H.E.P.C.). The following impugned order was passed in the CAT on 16th January, 2003 by respondent No. 1:- <FRM>JUDGEMENT_830_AD(DEL)8_2006Html1.htm</FRM>

(3.) Para 8 of Chapter 49 of Swamy's Administration and Establishment Manual dealing with Deputation (Duty) Allowance has provided that